COURT ARCHIVE

Gujarat High Court judgments

35,351 judgments · page 445 of 1,768

High Courts12 Apr 2016Partly Allowed

District Panchayat Vs Brijrajsinh Jitubha Jadeja

Gujarat High Court · (2016) 2 CLR 464

Industrial Disputes Act, 1947 - Section 25F, Section 25-F, Section 25F(a), Section 25F(C), Section 25-F(c), Section 25G, Section 25-G, Section 25H, Section 25-H

Read judgment

High Courts12 Apr 2016Allowed

Shahnawaz Umerbhai Sunni Vs State of Gujarat and Others

Gujarat High Court · (2016) 04 GUJ CK 0080

Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), Section 3(1), Section 3(2)

Read judgment

High Courts12 Apr 2016Allowed

Bhagabhai Chakabhai Parmar Vs Commissioner of Police Ahmedabad City and Others

Gujarat High Court · (2016) 04 GUJ CK 0079

Constitution of India, 1950 - Article 22(5), Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), Section 3(2), Section 9(2)Penal Code, 1860 (IPC) - Section 114, Section 379

Read judgment

High Courts12 Apr 2016Disposed off

Azamukhi Dangar Utpadakoni Sahakari Mandali Ltd. and Others Vs State of Gujarat and Others

Gujarat High Court · (2016) 04 GUJ CK 0078

Constitution of India, 1950 - Article 226Gujarat Agricultural Produce Markets Act, 1963 - Section 11(1) (I) (ii) (iii), Section 11(1)(i), Section 2, Section 2 [v], Section 2(1(v), Section 2(v), Section 2(xxiii)Gujarat Co-operative So

Read judgment

High Courts12 Apr 2016Allowed

Gandhinagar District Panchayat and Others Vs Bahercharbhai Fatabhai Patel and Others

Gujarat High Court · (2016) 04 GUJ CK 0077

Constitution of India, 1950 - Article 136, Article 14, Article 19(1), Article 21, Article 226, Article 227

Read judgment

High Courts12 Apr 2016Allowed

Sukhdev Vs State of Gujarat and Others

Gujarat High Court · (2016) 04 GUJ CK 0076

Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), Section 3(1)Penal Code, 1860 (IPC) - Section 114, Section 406, Section 420

Read judgment

High Courts12 Apr 2016Dismissed

Nekram Baburam Pandit Vs State of Gujarat

Gujarat High Court · (2016) 04 GUJ CK 0075

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 143, Section 147, Section 148, Section 149, Section 302

Read judgment

High Courts12 Apr 2016Allowed

Sikandar Jamalbhai Jedu Vs State of Gujarat and Others

Gujarat High Court · (2016) 04 GUJ CK 0074

Read judgment

High Courts11 Apr 2016Dismissed

Commissioner of C. Ex. & Cus., Surat-I Vs Jai Bhawani Metal Industries

Gujarat High Court · (2016) 338 ELT 203

Read judgment

High Courts11 Apr 2016Dismissed

Commissioner of Customs, Kandla Vs Saarthee Shipping Co.

Gujarat High Court · (2016) 336 ELT 303

Read judgment

High Courts11 Apr 2016Allowed

Anand Narhari Sharma Vs State of Gujarat and Others

Gujarat High Court · (2016) 04 GUJ CK 0069

Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(c), Section 3(2)

Read judgment

High Courts11 Apr 2016Dismissed

State of Gujarat Vs Dilipbhai Jayrambhai

Gujarat High Court · (2016) 04 GUJ CK 0068

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 302, Section 34

Read judgment

High Courts11 Apr 2016Disposed Off

Hansaben Prafulbhai Desai Vs Union of India

Gujarat High Court · (2016) AIRCC 2570 : (2017) 1 GLR 823

Railways Act, 1989 — Section 20A

Read judgment

High Courts11 Apr 2016Dismissed

State of Gujarat Vs Karshanbhai Paragbhai Chamar and Others

Gujarat High Court · (2016) 04 GUJ CK 0066

Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 114, Section 302, Section 34

Read judgment

High Courts11 Apr 2016Dismissed

Oriental Insurance Co. Ltd. Vs Himliben and Others

Gujarat High Court · (2016) 04 GUJ CK 0065

Motor Vehicles Act, 1988 - Section 158, Section 166

Read judgment

High Courts11 Apr 2016Allowed

Vihol Manuji Laxmanji Vs State of Gujarat and Others

Gujarat High Court · (2016) 04 GUJ CK 0064

Constitution of India, 1950 - Article 226Gujarat Prevention of Anti-social Activities Act, 1985 - Section 2(b), Section 3(1), Section 3(2)

Read judgment

High Courts11 Apr 2016Dismissed

Sonali Sunil Bhanushali Vs Authorized Officer HDFC Bank and Others

Gujarat High Court · (2016) 04 GUJ CK 0063

Constitution of India, 1950 - Article 226, Article 226(3)Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(2), Section 13(4), Section 14, Section 17, Section 17(1), Se

Read judgment

High Courts11 Apr 2016Dismissed